LAWS(GJH)-2021-9-37

DIPAK UKABHAI GUJJAR Vs. STATE OF GUJARAT

Decided On September 28, 2021
Dipak Ukabhai Gujjar Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) The respondent-original complainant is present before the Court and is identified by learned advocate Mr. Jagdish Satapara. Learned advocate Mr. Satapara is permitted to Vakalatnama with the Registry. With the consent of both the sides, the matter is heard finally.

(2.) Learned advocate for the petitioners submitted that the parties have settled the dispute amicably outside the Court and there remains no ill- will or dispute between them. The parties are residing in the same locality. It was, therefore, prayed that the impugned complaint may be quashed on the basis of settlement between the parties.

(3.) The respondent-original complainant, who is present before the Court, has affirmed about the factum of settlement of dispute with the petitioners and has also filed an Affidavit to that effect, which is on record. Before the Court and in the Affidavit also, he has consented to the quashment of the impugned complaint filed against the petitioners. He stated that the complaint in question had been filed out of some misconception and that the issue has now been resolved.